Hadibandhu Bhol vs State Of Orissa And Others
2021 Latest Caselaw 10809 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P. (C) No. 29527 of 2021

            Hadibandhu Bhol                          ....                               Petitioner
                                                                         Mr. S. Patra-1, Adv.
                                                     -Versus -
            State of Orissa and others               ....                    Opposite Parties
                                                                                          .
                                                                      Mr. A.K. Mishra, AGA

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                         ORDER

08.10.2021

Order No. This matter is taken up through hybrid mode.

2. The direction given vide order/judgment dated 27.07.2021 in CONTC (CPC) No.270 of 2000 arising out of O.A. No.2675 (C) of 1999, R.P. No.48 (C) of 2000, L.P. No.61 (C) of 2000 and C.P. No.270 (C) of 2000 in the case of Manohar Sahoo v. B.K. Pattnaik, Principal Secretary to Govt. of Odisha, Department of Water Resources and others and batch, wherein the petitioner's case has been mentioned, i.e., CONTC No. (CPC) No.306 of 2000, arising out of O.A. No.2896 (C) of 1999, R.P. No.35 (C) of 2000, L.P. No.70 (C) of 2000 (Hadibandhu Bhol v. B.K. Pattnaik, Principal Secretary to Govt. of Odisha, Department of Water Resources and others), is modified, so far it relates to the petitioner, to the effect that the opposite parties are directed to extend the benefit to the petitioner in compliance of the order dated 18.11.1999 passed by the tribunal in O.A. No.2896 (C) of 1999 instead of "16.11.1999", as has been indicated in the

order/judgment dated 27.07.2021. The rest part of the order/judgment dated 27.07.2021remains as it is. Thereby, the opposite parties are directed to comply with the order/judgment dated 27.07.2021 passed in CONTC (CPC) No.270 of 2000 and batch forth with.

3. Accordingly, the writ petition is disposed of.

Ashok                                                   (Dr. B.R. Sarangi)
                                                             Judge